- (1.) Leave granted.
(2.) The parties have been heard in detail and they have also filed written submissions. Appellant is wife of respondent no.1 and is complainant in Criminal Complaint No.1213/2011 before Court of Judicial Magistrate, First Class, Raipur. The respondents are accused in this Complaint Case which was filed on 07.12.2010 for alleged offences under Section 464, 468 and 471 of the Indian Penal Code (IPC).
(3.) The appellant and respondent no.1 are undergoing a protracted matrimonial dispute. It is the case of appellant as well as respondent no.1 that they were married in February 1997. A girl child was born to the appellant in May 1998 and in 2001 the appellant gave informations on various dates to several police authorities regarding alleged torture and harassment inflicted on her by respondent nos.1 to 8 for dowry as well as for giving birth to a girl child. It is appellant's case that in April 2001 itself there was pressure by the common relatives and friends leading to appellant withdrawing her allegations against respondent no.1 who in turn withdrew Divorce Petition No.496/2000 and the same was dismissed as withdrawn by order of Additional District Judge, Delhi dated 30th April 2001. The differences between the spouses got settled amicably in April-May 2001. The appellant gave birth to another girl child in August 2002 much to the dislike of accused persons.;